GRANDLIN Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) This Writ Petition had been filed to direct the respondents 2 and 3 sanction and disburse to the petitioner the terminal benefits of Late P.Arulmalai, Graduate Teacher by considering his representation, dtd. 24/6/2025 in the light of the orders dtd. 17/12/2024 in LR.OP.No.30 of 2023 on the file of the Principal District Judge, Thoothukudi within the time frame stipulated.

(2.) Heard Mr.G.Mohan Kumar, learned counsel appearing for the petitioner, Mr.N.Satheesh Kumar, learned Additional Government Pleader appearing for the respondents.

(3.) The learned counsel appearing for the petitioner would submit that one Arulmalar has been working as Graduate Teacher in the third respondent School, had died in harness on 13/8/2020. It is the case of the petitioner that the petitioner had been taking care of the said deceased Teacher. He would further submit that the said deceased Teacher was married to one Antony Rayappan in the year 1998 and their marriage was also dissolved by a decree in ID.O.P.No.39 of 2006 as early as on 22/1/2007 by a decree of divorce of the Principal District Judge, Thoothukudi. The deceased Teacher's parents had predeceased her and she do not have cordial relationship with her siblings. Before her death, the deceased Teacher executed a Will bequeathing all her properties including the terminal benefits in favour of the petitioner. The petitioner had also instituted LROP.No. 30 of 2023 on the file of the Principal District Judge, Thoothukudi for probate of the Will and grant of a certificate of Letters of Administration, which was also ordered on 17/12/2024.